Punjab-Haryana High Court
Ravinder Kumar vs Sh B S Sandhu, Ips on 26 November, 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.3883 of 2017 (O&M)
Date of decision : 26.11.2018
Ravinder Kumar ..Petitioner
versus
Sh. B.S. Sandhu .. Respondent
Coram: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Rahi Mehra, Advocate for
Mr. Vinod S. Bhardwaj, Advocate, for the petitioner.
Mr. Sandeep S. Mann,
Senior Deputy Advocate General, Haryana.
Nirmaljit Kaur, J. (Oral)
Reply to the contempt petition by way of affidavit of B.S. Sandhu, IPS, Director General of Police, Haryana dated 21.11.2018 filed in Court is taken on record.
It is not disputed that the order dated 14.7.2017 has since been complied with. Speaking order dated 4.10.2018 has been placed on record by respondent No.1 as Annexure R-1.
In view of the above, the order has been complied with and the present contempt petition has been rendered infructuous.
Dismissed.
Rule issued to the respondent stands discharged.
(Nirmaljit Kaur) Judge 26.11.2018 sharmila Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 29-12-2018 15:53:04 :::